Section 5(3A) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(3A)[ Notwithstanding anything contained in any judgement, decree or order of any court, a market committee constituted with the members mentioned in clauses (a), (b), (d ) and (e) of sub-section (3) shall be deemed to have been duly constituted under [that sub-section] [Inserted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 5(b).], and any action taken, any order made, any notice issued, any fee imposed or realised, any direction given, any decision taken, any punishment awarded or any authority or power or jurisdiction exercised by such market committee under this Act shall be deemed to have been validly taken, made, issued, imposed or realised, given, taken, awarded or exercised under this Act, and shall not be called in question in any court]
